Section 5(1) in The Bihar and Orissa Aerial Ropeways Act, 1924
(1)When the application is for sanction to construct or work an aerial ropeway in land not belonging to the intending promoter, the [State] [Substituted by Adaptation of Laws Order.] Government shall cause notice of such application together with a draft of the proposed order under Section 6 to be published in the [Official Gazette] [Substituted by AO for 'Gazette'.] and at convenient places on or near the route alongwith the aerial ropeway is intended to be constructed or worked, and to be served on the occupiers (if any) of land, and on all persons known or believed to be interested in land, on such route in the manner prescribed by Section 9 of the Land Acquisition Act, 1894 and shall in such notice fix a date, which shall not be less than sixty days from the date of the publication in the [Official Gazette] [Substituted by AO for 'Gazette'.] of the aforesaid notice and draft of the proposed order after which the application and any objection or suggestion with respect thereto which may be received from any person on or before such date, will be considered.
